Section 228 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
228. Functions of Committee.
(1)The Committee shall examine every petition referred to it, and if the petition complies with these rules, the Committee may direct that it be circulated. Where circulation of the petition has not been directed, the Speaker may at any time direct that the petition be circulated.(2)Circulation of the petition shall be in extenso or in summary form as the Committee or the Speaker, as the case may be, may direct.(3)It shall also be the duty of the Committee to report to the House on specific complaints made in the petition referred to it after taking such evidence as it deems fit and to suggest remedial measures either in a concrete form applicable to the case under review or to prevent such case in future.(4)[ The Committee shall also meet as often as necessary to consider representations, letters and telegrams from various individuals, associations etc., which are not covered by the rules relating to petitions, and give direction for their disposal:Provided that representations which fall in the following categories shall not be considered by the Committee,, but shall be filed on receipt in the Secretariat:-(i)anonymous letter or letters on which names and/or address of senders are not given or are illegible, and(ii)endorsement copies of letters addressed to authorities other than the Speaker or House unless there is a specific request on such a copy praying for redress of the grievance.(5)The Speaker may, before referring any petition to the Committee on Petitions also, if necessary, ascertain facts from the State Government and inform the member presenting the petition appropriately.] [Whole of sub-rule (4) to rule 228 added by item 63, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette, Extraordinary Part IV-C(II), dated 1-9-1981 page 295(1) 46.](e)Committee on Public Accounts
